The Central Government may, remove any Member from his office, if he-- (a) is an undischarged insolvent; or (b) has engaged at any time, during his term of office, in any paid employment without the permission of the Central Government; or (c) has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or (d) has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or (e) has so abused his position as to render his continuance in office prejudicial to the public interest; or (f) has become physically or mentally incapable of acting as a Member: Provided that where a Member is proposed to be removed on any ground, he shall be informed of charges against him and given an opportunity of being heard in respect of those charges.Open in Lexace · Ask the AI about this section
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